COURT ARCHIVE

High Court Of Kerala judgments, 2008

723 judgments · page 19 of 37

High Courts03 Jul 2008Dismissed

Sathi Lakshmanan K.C. and Another Vs P.C. Mohandas and Others

High Court Of Kerala · (2008) 3 ILR (Ker) 569 : (2008) 3 KLJ 190 : (2008) 4 KLT 401

Civil Procedure Code, 1882 — Section 310Constitution of India, 1950 — Article 227Partition Act, 1893 — Section 2, 3, 3(1), 3(2), 6

High Courts03 Jul 2008Allowed

Pillai K.D. Vs Chairman-cum-Managing Director, ONGC

High Court Of Kerala · (2009) 121 FLR 480 : (2008) 3 ILR (Ker) 591 : (2008) 3 KLJ 179 : (2008) 4 KLT 199

Constitution of India, 1950 — Article 12, 226, 32

High Courts03 Jul 2008

Ouseph T.L. Vs The District Collector and Others

High Court Of Kerala · (2008) 3 KLJ 10

Kerala Building Tax Act, 1975 — Section 5(4)

High Courts03 Jul 2008Allowed

Sangeetha Ready Made World Vs State of Kerala

High Court Of Kerala · (2008) 17 VST 51

Kerala General Sales Tax Act, 1963 — Section 21A, 29(2), 29A(2)

High Courts03 Jul 2008

Antony, C.O. Vs Ouseph @ Ousepachan

High Court Of Kerala · (2008) 07 KL CK 0019

Constitution of India, 1950 — Article 227Kerala Stamp Act, 1959 — Section 2, 2(1), 33, 37, 39Stamp Act, 1899 — Article 24, 33, 5

High Courts03 Jul 2008Dismissed

Zoom Developers Pvt. Ltd. Vs State of Kerala and Others

High Court Of Kerala · (2008) 07 KL CK 0008

Constitution of India, 1950 — Article 14, 19(1), 226

High Courts02 Jul 2008Allowed

Cochin Cadalas (P) Ltd. Vs State of Kerala

High Court Of Kerala · (2008) 16 VST 319

High Courts02 Jul 2008Dismissed

Sandhya T.N. Vs Jalaja Kumari and Others

High Court Of Kerala · (2008) 3 ILR (Ker) 175 : (2008) 2 KLJ 879 : (2008) 3 KLT 655

Kerala Education Rules, 1959 — Rule 2, 2(2), 2A, 43, 51A

High Courts02 Jul 2008Dismissed

Muthu and Company Vs Intelligence Officer (IB), Board of Revenue and Others

High Court Of Kerala · (2008) 17 VST 300

Kerala General Sales Tax Act, 1963 — Section 30B, 30B(1), 30B(2), 30B(4), 45A

High Courts02 Jul 2008

George Antony Vs State of Kerala and Others

High Court Of Kerala · (2008) 4 ILR (Ker) 85 : (2008) 3 KLJ 527 : (2008) 4 KLT 119

Kerala Motor Transport Workers Welfare Fund Board Act, 1985 — Section 2(1), 2(h), 4, 8A

High Courts01 Jul 2008

Anthoniyamma and Others Vs The Managing Director, KSRTC and Others

High Court Of Kerala · (2008) 4 ILR (Ker) 263 : (2008) 3 KLJ 507

Motor Vehicles Act, 1988 — Section 163A, 166

High Courts01 Jul 2008Allowed

Mathappan Vs Vinodan

High Court Of Kerala · (2008) 07 KL CK 0003

Evidence Act, 1872 — Section 71

High Courts30 Jun 2008Allowed

Pathrose T. Vs The Kerala Water Authority and Another

High Court Of Kerala · (2008) 3 ILR (Ker) 429 : (2008) 2 KLJ 893 : (2008) 3 KLT 635

Kerala Service Rules, 1958 — Rule 55, 56, 56A, 56B, 57Penal Code, 1860 (IPC) — Section 302

High Courts30 Jun 2008Dismissed

Sadananda Bai, T.V. Vs C.M. Ravi and Others

High Court Of Kerala · (2008) 06 KL CK 0017

Arbitration and Conciliation Act, 1996 — Section 36, 9Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 9 Rule 9, 151Constitution of India, 1950 — Article 21, 226

High Courts27 Jun 2008

Heera Constructions Pvt. Ltd. Vs The Corpn. of Thiruvananthapuram and Another

High Court Of Kerala · (2008) 3 ILR (Ker) 269 : (2008) 2 KLJ 863 : (2008) 3 KLT 553

Kerala Municipalities Act, 1960 — Section 531

High Courts27 Jun 2008Dismissed

P. Rehim (Advocate) Vs Binoy Viswam and Others

High Court Of Kerala · (2008) 3 ILR (Ker) 457 : (2008) 2 KarLJ 803

Constitution of India, 1950 — Article 200, 213(2)Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173, 190, 202, 397Kerala Forest (Vesting and Management of Ecologically Fragile Lands) Act, 2003 — Section 15, 19, 19(3), 3, 3(1)

High Courts26 Jun 2008

Sunil C.K. Vs The Kerala State Public Service Commission

High Court Of Kerala · (2008) 3 ILR (Ker) 293 : (2008) 2 KLJ 906 : (2009) 3 KLT 384

Kerala State and Subordinate Services Rules, 1958 — Rule 10(a)(ii), 13(b)(i)

High Courts26 Jun 2008Dismissed

Faisal P.A. Vs K.A. Abdulla Kunhi and Another

High Court Of Kerala · (2008) 3 ILR (Ker) 275 : (2008) 2 KarLJ 849 : (2008) 3 KLT 534

Kerala Local Authorities (Prohibition of Defection) Act, 1999 — Section 3(1), 4

High Courts25 Jun 2008Dismissed

P. Divakaran Nair Vs Commissioner of Income Tax, Trivanrum

High Court Of Kerala · (2008) 06 KL CK 0067

High Courts24 Jun 2008Dismissed

Vengat Bava Vs Commissioner of Income Tax, Calicut

High Court Of Kerala · (2008) 175 TAXMAN 190

Income Tax Act, 1961 — Section 158BB, 158BC, 260A, 68, 69